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[Cites 0, Cited by 0] [Section 162] [Entire Act]

Union of India - Subsection

Section 162(4) in The Petroleum Rules, 2002

(4)The Chief Controller on receiving the project report with specifications and plans may require submission of such further particulars as he may specify after satisfying himself that petroleum can be so refined, cracked, reformed or blended, shall return to the applicant one set of the specifications and plans signed by him and conveying his sanction subject to such conditions as he may specify.